Section 2 in The Gujarat Public Moneys (Recovery of Dues) Act, 1979
2. Definitions.
- In this Act unless the context otherwise requires,-(a)"agriculture" includes horticulture raising of crops, grass or garden produce, animal husbandry, dairy farming, poultry farming and breeding of livestock;(ab)[ "Collector" includes an officer appointed by the State Government to perform the functions and exercise the powers of the collector under this Act;] [Clause (ab) was inserted by Gujarat 4 of 1985, Section 2 (w.r.e.f. 09-01-1985).](b)"Corporation" means the Gujarat State Financial Corporation established under the State Financial Corporations' Act, 1951 (LX1II of 1951) and includes any other Corporation owned or controlled by the Central or State Government specified by the State Government by a notification in the Official Gazette.(c)"bank" means-(i)a banking company as defined in the Banking Regulation Act, 1949 (X of 1949);(ii)the State Bank of India constituted under the State Bank of India Act, 1955 (XXIII of 1955);(iii)subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (XXXVIII of 1959);(iv)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (V of 1970);(v)any banking institution notified by the Central Government under Section 51 of the Banking Regulation Act, 1949 (X of 1949);(vi)any other financial institution notified by the State Government by a notification in the Official Gazette as a bank for the purpose of this Act;(d)"financial assistance" means any kind of financial assistance given-(i)for establishing expanding modernising renovating or running any industrial undertaking; or(ii)for the purpose of vocational training; or(iii)for the development of agriculture or agro-industry; or(iv)for purposes of any other kind of planned development recognised by the State Government; or(v)for relief against distress caused by fire or serious drought flood or other natural calamities; or(vi)for the purpose of carrying out any State sponsored scheme;(vii)for any other prescribed purpose;(e)"Government Company" means Government Company as defined in Section 617 of the Companies Act, 1956 (I of 1956);(f)"industrial concern" shall have the same meaning as is assigned to that expression in the State Financial Corporations Act, 1951 (LXIII of 1951) as in force for the time being;(g)"industrial undertaking" includes any undertaking for the manufacture, preservation, storage or processing of goods or mining or the hotel industry or the transport of passengers or goods or the generation or distribution of electricity or any other form of energy or for the development of any contiguous area of land as an industrial estate.Explanation. - The expression "processing of goods" includes any art or process for producing, preparing or making an article by subjecting any material to a manual, chemical, electrical or any other like operation;(k)"prescribed" means prescribed by rules made under this Act;(l)"State-sponsored scheme" means a scheme sponsored or adopted by the State Government or an officer authorised by it in this behalf for development or agriculture or industry and notified as such by the State Government or the authorised Officer, by a notification in the Official Gazette, for the purpose of this Act.
